All India Council for Technical Education Act, 1987

CHAPTER II

ESTABLISHMENT OF THE COUNCIL

3. Establishment of the Council.-

(1) With effect from such date as the Central Government may, by notification in the Official Gazette, appoint, there shall be established a Council by the name of the All India Council for Technical Education.

(2) The Council shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power to contract and shall by the said name sue and be sued.

(3) The head office of the Council shall be at Delhi and Council may, with the previous approval of the Central Government, establish offices at other places in India.

(4) The Council shall consist of the following members, namely:-

(a) a Chairman to be appointed by the Central Government.

(b) a Vice-Chairman to be appointed by the Central Government;

(c) the Secretary to the Government of India in the Ministry of the Central Government dealing with education, ex officio;

(d) the Educational Adviser (General) to the Government of India, ex officio;

(e) the Chairmen of the four Regional Committees, ex officio;

(f) the Chairmen of,-

( i ) the All India Board of Vocational Education, ex officio;

(ii) the All India Board of Technician Education, ex officio;

(iii) the All India Board of Under-graduate Studies in Engineering and Technology, ex officio;

(iv) the All India Board of Post graduate Education and Research in Engineering and Technology, ex officio;

(v) the All India Board of Management Studies, ex officio;

(g) one member to be appointed by the Central Government to represent the Ministry of Finance of the Central Government;

(h) one member to be appointed by the Central Government to represent the Ministry of Science and Technology of the Central Government;

(I) four members to be appointed by the Central Government by rotation to represent the Ministries and the Departments of the Central Government, other than those specified in clauses (g) and (h);

(j) two members of Parliament of whom one shall be elected by the House of the People and one by the Council of States;

(k) eight members to be appointed by the Central Government by rotation in the alphabetical order to represent the States and the Union territories:

Provided that an appointment under this clause shall be made on the recommendation of the Government of the State, or as the case may be, the Union territory concerned;

(l) four members to be appointed by the Central Government to represent the organisations in the field of industry and commerce;

(m) seven members to be appointed by the Central Government to represent,-

( i ) the Central Advisory Board of Education;

(ii) the Association of Indian Universities;

(iii) the Indian Society for Technical Education;

(iv) the Council of the Indian Institutes of Technology;

(v) the Pharmacy Council of India;

(vi) the Council of Architecture;

(vii) the National Productivity Council;

(n) four members to be appointed by the Central Government to represent the professional bodies in the field of technical and management education;

(o) not more than two members to be appointed by the Central Government to represent such interests not covered by the foregoing clauses as the Central Government may deem fit;

(p) the Chairman, University Grants Commission, ex officio;

(q) the Director, Institute of Applied Manpower Research, New Delhi, ex office;

(r) the Director-General, Indian Council of Agricultural Research, ex officio;

(s) the Director-General, Council of Scientific and Industrial Research, ex officio;

(t) Member-Secretary to be appointed by the Central Government.

(5) Notwithstanding anything contained in sub-section (4),-

(a) the first Chairman shall be the Minister of Human Resource Development of the Central Government;

(b) the first Vice-Chairman of the Council shall be the Minister of State for Education of the Central Government;

(c) the first Member-Secretary of the Council shall be the Educational Adviser (Technical) of the Central Government.

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